BASWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned Counsel for the parties.

(3.) The petitioner filed a writ petition before the High Court of Bombay, Bench at Aurangabad, challenging the Order dated 11.2.1998 passed by the Caste Certificate Scrutiny Committee (respondent no. 4). The writ petition was rejected summarily by the Division Bench of the High Court by the impugned order. That order is challenged in this appeal.